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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(2) in The Maharashtra Maritime Board Act, 1996

(2)The surplus, if any, shall be paid to the importer, owner or consigned of the goods or to his agent, on an application made by him in this behalf within six months from the .date of the sale of the goods.